[Cites 0, Cited by 0]

State of Chattisgarh - Act

The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

CHHATTISGARH
India

The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

Rule THE-CHHATTISGARH-HIGH-COURT-ESTABLISHMENT-APPOINTMENT-AND-CONDITIONS-OF-SERVICE-RULES-2003 of 2003

Published on 10 December 2003
Commenced on 10 December 2003
[This is the version of this document from 10 December 2003.]
[Note: The original publication document is not available and this content could not be verified.]

The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003Published vide Notification No. 5488/11-15-19/2002, dated 10-12-2003, published in Chhattisgarh Rajpatra (Asadharan), dated 15-12-2003 pages 591-592In exercise of the powers conferred by clause (2) of the Article 229 of the Constitution of India, the Chief Justice of the High Court of Chhattisgarh, Bilaspur, makes the following Rules for regulating the appointment and conditions of service with respect to the officers and employees of the High Court of Chhattisgarh.

Part I – General

1. Short title and commencement.

- (i) These Rules shall be called the Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003.

(ii)They shall apply to all the Officers and Employees of the establishment of the High Court of Chhattisgarh.

(iii)They shall come into force with effect from 1st October, 2003.

2. Definitions.

- In these Rules, unless the context otherwise requires :

(i)"High Court" means High Court of Chhattisgarh, Bilaspur;

(ii)"Chief Justice" means the Chief Justice of the High Court;

(iii)"Judge" means Judge of the High Court;

(iv)"Appointing Authority" means the Chief Justice of the High Court or such other Judge or Officer of the High Court as the Chief Justice may nominate;

(v)"Administrative Judge" means the Administrative Judge or Judges nominated by the Chief Justice under Article 229 of the Constitution;

(vi)"Registrar General" means the Registrar General of the High Court;

(vii)"Principal Secretary to Hon'ble the Chief Justice" means Principal Secretary to the Chief Justice of the High Court;

(viii)"Director" means the Director of the Judicial Officers' Training Institute created on the establishment of the High Court;

(ix)"Registrar (Vigilance)" means the Registrar of the Vigilance Cell of the High Court;

(x)"District Judge (Vigilance)" means the District Judge (Vigilance), Raipur, on the establishment of High Court;

(xi)"Additional Director" means the Additional Director of the Judicial Officers' Training Institute;

(xii)"Additional Registrar" means the Additional Registrar of the High Court;

(xiii)"Budget Officer" means the Budget Officer of the High Court;

(xiv)"Deputy Registrar" means the Deputy Registrar of the High Court;

(xv)"Accounts Officer" means the Accounts Officer of the High Court;

(xvi)"Assistant Registrar" means the Assistant Registrar of the High Court;

(xvii)"Constitution" means the Constitution of India;

(xviii)"Citizen of India" means a person who is or is deemed to be citizen of India under Part-II of the Constitution;

(xix)"Disciplinary Authority" means the Authority competent under these Rules to impose [* * *] [The words 'on him' omitted by Notification No. 267/11-15-19/2002, dated 13-1-2004.] any of the penalties specified in these Rules;

(xx)"Committee" means the Committee constituted by the Chief Justice [* * *] [The words 'under Rule 13 of the Rules' omitted by Notification No. 267/11-15-19/2002, date 13-1-2004.];

(xxi)"Deputation" means the services of officers and employees of Subordinate Judicial or other Government Department taken on loan temporarily on the establishment of the High Court or, placing the services of officers and employees of the High Court establishment on loan to other Department temporarily;

(xxii)"Establishment" means the establishment of the High Court;

(xxiii)"Employee" or "Employee of the Court" means any officer or employee appointed to or borne on the establishment of the High Court as specified in the First Schedule as amended from time to time;

(xxiv)"Governor" means the Governor of the State of Chhattisgarh;

(xxv)"Government" means the State Government of Chhattisgarh;

(xxvi)"Members of the family" in relation to an employee means his/ her spouse, child or stepchild either living with or dependent on the employee;

(xxvii)"Scheduled Castes/Scheduled Tribes" shall have the same meaning as given to these expressions by Articles 341 and 342 of the Constitution respectively;

(xxviii)"Other Backward Classes" shall have the same meaning and shall include the same Castes as may be notified by the Government of India or by the State Government from time to time;

(xxix)"Post" means a post on the establishment of the High Court and a post shall be deemed to be a post in Class-I, Class-II, Class-III or Class-IV as the case may be as specified in the First Schedule;

(xxx)"Recognised University" means any University incorporated by law in India, or other University, which is declared by the Chief Justice to be a recognised University for the purpose of these Rules;

(xxxi)"Recognised Board" means the Board of the Secondary Education of Chhattisgarh, Raipur or any other equivalent Board recognised by the Chief Justice of the High Court;

(xxxii)"Recognised Board of Shorthand and Typewriting Examination" means the Board of Chhattisgarh Shorthand and Typewriting Examination or any other equivalent Board recognised by the Chief Justice of the High Court from time to time;

(xxxiii)"Schedule" means the Schedules to these Rules;

(xxxiv)"Vigilance Cell" means the Vigilance Cell of the High Court;

(xxxv)"Competitive Examination" means the written and/or such other practical tests like typewriting, shorthand, etc., and such viva voice test or other tests as may be prescribed by the Chief Justice from time to time for different posts,

Part II – Strength of Officers and Staff of the High Court

3.

The establishment of the High Court shall consist of the posts in Class-I, Class-II, Class-III and Class-IV Services as specified in the First Schedule to these Rules or as may be created from time to time by the Chief Justice subject to the approval of the Governor so far as it relates to the salaries, allowances, leave or pensions.[Part III] [Inserted by Notification No. 267/11-15-19/2002, dated 13-1-2004.] Source and Method of Appointment to Various Class I Posts

4. [ Source and Method of Appointment to various Class-I Posts. [Substituted by Notification No. 17/2005/11-15-19/2002, dated 5-1-2005.]

- Appointment to the various Class-I posts shall be made as follows :-

S. No.	Name of the Post	Source & Method of Appointment
1.	Registrar General	Member of Higher Judicial Service on deputation.
2.	Principal Private Secretary to the Hon'ble Chief Justice.	Member of Higher Judicial Service on deputation or AdditionalRegistrar/Deputy Registrar of the Registry.
3.	Director, Judicial Officers' Training Institute	Member of Higher Judicial Service on deputation.
4.	Registrar (Vigilance)	Member of Higher Judicial Service on deputation.
5.	District Judge (Vigilance), Raipur	Member of Higher Judicial Service on deputation.
6.	Additional Director, Judicial Officers' Training Institute	Member of Higher Judicial Service on deputation.
7.	Additional Registrar (Judicial)	Member of Higher Judicial Service on deputation.
8.	Additional Registrar (Administration)	Member of Higher Judicial Service on deputation.
9.	Additional Registrar (District Establishment)	Member of High Judicial Service on deputation/ AdditionalRegistrar (M).
10.	Additional Registrar (Ministerial)	By promotion from amongst the Deputy Registrars and AccountsOfficer of the Establishment strictly on merit-cum-senioritybasis.
11.	Budget Officer	By promotion from amongst the Deputy Registrars and AccountsOfficer of the Establishment strictly on merit-cum- senioritybasis, or by deputation from the Office of Accountant General orDirectorate of Treasuries.
12.	Deputy Registrar	By promotion from amongst the Assistant Registrars of theEstablishment strictly on merit-cum-seniority basis.
13.	Accounts Officer	By promotion from amongst the Assistant Registrars of theEstablishment strictly on merit-cum-seniority basis or bydeputation from the State Accounts Service.]

Part IV – Source and Method of Appointment to Various Class II Posts

5.

Appointment to the various Class II posts shall be made as follows:-

S. No.	Name of the Post	Source & Method of Appointment
1.	Assistant Registrar	By promotion strictly based on merit-cum-seniority fromamongst Private Secretaries, Section Officers, Librarian andAssistant Editor (I.L.R.) of the establishment.
2.	Private Secretary	By promotion strictly on merit-cum-seniority basis fromStenographers of the establishment subject to the condition thatthe Stenographer must have passed English Shorthand Examinationat the speed of 100 words per minute from any recognized board.
3.	Section Officer	By promotion strictly based on merit-cum-seniority fromamongst Assistants Grade-I, Translators, Stamp Reporter andExaminer (I.L.R.) of the establishment.
4.	Librarian	By promotion strictly on merit-cum-seniority basis fromAssistant Librarians of the establishment.
5.	Assistant Editor (I.L.R.)	By promotion strictly based on merit-cum-seniority fromamongst Assistants Grade-I, Translators, Stamp Reporter andExaminer (I.L.R) of the establishment

Part V – Source, Method and Minimum Qualification for Appointment to Various Class III Posts

6. [ Source, Method and Minimum qualification for Appointment to various Class-III Posts. [Substituted by Notification No. 17/2005/11-15-19/2002. dated 5-1-2005.]

- Appointment to the various Class-III posts shall be made as follows :-

S. No.	Name of the Post	Source & method of appointment	Minimum qualification & experience
(1)	(2)	(3)	(4)
1.	Assistant Grade-I	Post shall be filled up by promotion from Assistant Grade-IIof the Establishment strictly on merit-cum-seniority basis	Holding post of Assistant Grade-II in the establishment
OR
In special circumstances the posts may be filled up byappointment on deputation from employees of DistrictEstablishment.
2.	Stenographer	By direct recruitment through competitive examination.	1. Must be a Graduate from any recognised University and;
2. Must have passed Shorthand and Typewriting Examinations inEnglish from any recognized Board of Shorthand and TypewritingExamination @ 80 words per minute & 30 words per minuterespectively.
3.	Stamp Reporter/ Examiner (I.L.R.)	By promotion strictly on merit-cum-seniority basis fromAssistant Grade-II of the establishment.	Holding the post of Assistant Grade-II in the establishment.
4.	Translator	50% by direct recruitment through competitive examination and50% on promotion from Assistant Grade-II having LL.B.qualification subject to suitability.	Must be a Law Graduate from any recognized University.
5.	Assistant Librarian	By direct recruitment through competitive examination	Must have Bachelor's/ Masters' Degree in Library Science orLibrary and Information Science from any recognised University.
6.	Assistant Grade-II	Posts shall be filled up by promotion strictly onmerit-cum-seniority basis from Assistant Grade-III/AssistantGrade-III (Computer) of the Establishment.	Holding the post of Assistant Grade-III in the Establishment.
7.(a)	Assistant Grade-II	1. 85% posts shall be filled up by direct recruitment throughcompetitive examination.	1. Must be a Graduate from any recognized University and;
2. 15% posts shall be filled up by promotion from amongstqualified Class-IV employees subject to suitability throughDepartmental Examination.	2. Must have passed Typewriting Examination in English andHindi Languages from any recognized Board of Shorthand andTypewriting Examination.
3. Candidate must have knowledge of working on computer.
7.(b)	Assistant Grade-III (Computer)	1. 85% posts shall be filled up by direct recruitment throughcompetitive examination	Must possess Bachelor/ Masters Degree in ComputerScience/Application from any recognised University.
OR
2. 15% posts shall be filled up by promotion from amongst thequalified Class-IV employees subject to suitability throughDepartmental Examination.	1. Must be a Graduate from any recognised University and;
2. Must possess one year's Diploma in ComputerApplication/Programming from any recognised University.
OR
Must be a Graduate from any recognised University and musthave passed "O" Level Examination conducted by DOEACCSociety of the Department of Electronics, Government of India.
8.	P.B.X. Operator	By promotion from amongst qualified Class-IV Employees whohave completed minimum two years service in the Establishmentsubject to suitability or by direct recruitment.	1. Must be a Graduate from any recognised University in caseof direct recruits.
2. Must be a Graduate or Higher Secondary Examination passedin case of promotees.]

Part VI – Source, Method and Minimum Qualification for Appointment to Various Class IV Posts

7.

Appointment to the various Class IV posts shall be made as follows :-

Sl. No.	Name of the Post	Source & Method of Appointment	Minimum Qualification & experience
1.	Staff Car Driver Senior Grade	By promotion from Staff car Driver Junior Grade onmerit-cum-seniority basis.	Minimum two years experience as Staff Car Driver Junior Grade.
2.	Senior Binder	By promotion from Junior Binder on merit-cum-seniority basis.	Minimum two years experience as Junior Binder.
3.	Junior Binder	By promotion from amongst qualified Daftaris, Record Suppliers& Jamadars or by direct recruitment.	Must have passed Class-X examination from any recognised Boardand must have knowledge and experience of binding.
4.	Staff Car Driver-Junior Grade	By promotion from amongst qualified Class-IV employees orContingency paid employees of the establishment, performing theduties of driver, or by direct recruitment.	1. Must have passed Class-VII examination from any recognizedBoard.
2. Must also possess a valid driving licence and haveexperience of driving all types of vehicles. Preference shall begiven to qualified Mechanics.
5.	Jamadar	By promotion from Peon.	Minimum 2 years experience as Peon.
6.	Record Supplier	By promotion from qualified Peon.	Must have passed Class-X examination from any recognised Boardand having minimum 2 years experience as Peon.
7.	Daftari	By promotion from Peon.	Must have minimum 2 years experience as Peon.
8. [ [Substituted by Notification No. 17/2005/11-15-19/2002, dated 5-1-2005.]	Peon	By direct recruitment or by promotion from amongst thecontingency paid employees of the Establishment subject tosuitability as may be determined from time to time by the ChiefJustice.	Must have passed Class-V Examination from any recognized Boardand must be ready to perform menial work. In case of contingencypaid employees, must have minimum two years' experience ascontingency paid employees.
9.	Choukidar	By direct recruitment or by promotion from amongst thecontingency paid employees of the Establishment subject tosuitability as may be determined from time to time by the ChiefJustice.	Must have passed Class-V Examination from any recognizedBoard. In case of contingency paid employees, must have minimumtwo years' experience as contingency paid employees.
10.	Sweeper	By direct recruitment or by promotion from amongst thecontingency paid employees of the Establishment subject tosuitability as may be determined from time to time by the ChiefJustice.	Must have passed Class-V Examination from any recognizedBoard. In case of contingency paid employees, must have minimumtwo years' experience as contingency paid employees.]

Part VII

8.

(a)Reservation of Posts for Scheduled Castes, Scheduled Tribes, Other Backward Classes. - Posts for direct recruitment shall be reserved for the candidates belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes in accordance with the provisions contained in Section 4(2)(1)(b) of Chhattisgarh Anusuchit Jaityon, Anusuchit Jan-Jatiyon Aur Anya Pichhade Vargon Ke Liye Aarakshan Adhiniyam, 1994, or in accordance with the orders passed by the Chief Justice from time to time.

(b)Reservation of posts for women candidates. - 30% of all posts in the establishment shall be reserved in favour of women candidates at the stage of direct recruitment:

[Provided that if suitable candidates are not available from any reserved category, the vacancy may be carried forward but not for more than two years.] [Substituted by Notification No. 17/2005/11-15-19/2002, dated 5-1-2005.]

9. Eligibility for appointment to the posts to be filled up by direct recruitment on the establishment.

- No person shall be eligible for appointment by direct recruitment unless-

(a)he is a citizen of India;

(b)he has attained minimum age of 21 years (18 years for class IV posts) and has not attained maximum age of 30 years on the first day of January of the following year in which applications for appointment are invited :

Provided that the upper age limit shall be relaxable upto a maximum limit of 5 years for the candidates belonging to Scheduled Caste, Scheduled Tribe and other Backward Classes :Provided that the upper age limit shall be relaxable upto a maximum limit of 10 years for the women candidates :Provided further that the upper age limit of candidates who are Government servants whether permanent or temporary, shall be relaxable upto further 5 years in addition to the relaxations available as above;

(c)he has good character and is of sound mind and body and free from any bodily or mental defect which renders him unfit for such appointment;

(d)he has not more than one spouse living;

(e)he has not been dismissed or removed from service by any High Court, Government or Statutory Authority or Local Authority;

(f)he has not been convicted of any offence involving moral turpitude, or has not been permanently debarred or disqualified by any High Court or Union Public Service Commission or State Public Service Commissions or any Services Selection Board or Staff Selection Commission.

Part VIII

10.

(1)Probation. - (a) A person appointed to a post by direct recruitment shall, from the date on which he joins his duties be on probation for a period of two years.

(b)A person appointed to a post by promotion shall, from the date on which he joins his duties, be appointed in officiating capacity for a period of two years.

(c)The Chief Justice may, at any time, extend the period of probation or officiation as the case may be, but the total period of probation or officiation as the case may be, shall not ordinarily exceed three years.

(d)The Chief Justice may, at any time, during or at the end of period of probation or officiation as the case may be, terminate the services of a direct recruit, or revert a promotee to his substantive post from which he was promoted.

(2)Confirmation. - On successful completion of probation or officiation, as the case may be, the probationer or the promotee, if there is a permanent post available, shall be confirmed in the Service and if no permanent post is available, a certificate shall be issued to the effect that he would have been confirmed, but for the non-availability of the permanent post, he has not been confirmed, and as soon as a permanent post becomes available, he shall be confirmed.

11. Appointing Authority.

- All appointments to the posts of the establishment shall be made by the Chief Justice or by such other Judge or Officer as the Chief Justice may, be general or special order, direct.

12. Head of Office.

- The Registrar General shall be the head of office of the establishment who shall dispose of all the matters, which under the prevailing rules of the State Government can be disposed of by the head of office.

13. Seniority.

(1)The relative seniority of the employees of the establishment holding substantive or officiating post at the time of commencement of these Rules shall continue to be the same as it existed at the commencement of these Rules.

(2)Seniority of persons (Ministerial) appointed under Rules 4, 5, 6, and 7 shall be determined in the following manner.

(a)The Seniority, inter se, of persons appointed by promotion on the basis of merit-cum-seniority, shall be determined by their inter se seniority in lower Cadre.

(b)Persons appointed to the Service by direct recruitment shall be ranked inter se in the order of merit they are placed in the select list, those recruited earlier shall be ranked senior to those recruited later.

(c)The relative seniority of promotees and direct recruits shall be determined according to the date of issue of appointment order.

(d)The inter se seniority of the person appointed as contingency paid employee shall be determined from the date he joins his service. If two persons join service on the same date, their inter se seniority shall be determined on the basis of their age and the older in age shall be ranked senior.

14. Gradation List.

- There shall be a combined gradation list of all the Ministerial officers and employees of the establishment prepared on the basis of inter se seniority, subject to periodical updating and approval thereof by the Chief Justice every year.

Part IX – Conditions of Service

15. Pay and allowances.

(1)The holders of posts specified in second column of First Schedule shall be entitled to scales of pay specified in fourth column of the said Schedule.

(2)The holders of posts specified in second column of First Schedule shall also be paid all other allowances and provided with the facilities, which are payable and available to the corresponding posts in the State Government Secretariat:Provided that the pay scales provided in fourth column of the First Schedule and allowances shall be subject to revision by the Chief Justice from time to time with the approval of the Governor.

16. Other Conditions.

- In respect of all such (natters regarding conditions of service of the officers and employees of the Establishment for which no provision or insufficient provision has been made in these Rules, the rules and orders for the time being in force and applicable to the Government Employees holding corresponding posts in the State Government Secretariat shall be applicable subject to such modifications, variations or exceptions, if any, as the Chief Justice may, from time to time specify :Provided that no order containing modifications, variations or exceptions in the Rules relating to salaries, allowances, leave or pension shall be made by the Chief Justice except with the approval of the Governor :Provided further that the powers exercisable under the Rules and Orders of the Government by the Governor, shall be exercisable by the Chief Justice or by such other Judge or Officer as the Chief Justice may, by general or special order, direct.Explanation. - For the purpose of this Rule, the posts specified in column 1 of the Second Schedule shall correspond to the Posts in the Government Secretariat shown against them in column 2 of that Schedule.

17. Vacation.

- The Officer of the High Court is non-vacation Department. The Chief Justice may, however, allow any member of the staff to remain absent for such part of the vacation as the Chief Justice considers desirable.

Part X – Control and Discipline

18.

All employees of the Establishment shall be subject to the superintendence and control of the Chief Justice.

19.

The provisions of Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966 and Chhattisgarh Civil Services (Conduct) Rules, 1965 shall be applicable mutatis mutandis to employees of the Establishment subject to the following :-

(a)In regard to Employees other than Class-I officers of the establishment, the Disciplinary Authority shall be the Registrar General or such other Officer as may be designated in this behalf by the Chief Justice.

(b)In regard to Officers in Class I posts, the Disciplinary Authority shall be the Chief Justice or such Puisne Judge as may be designated in this behalf by the Chief Justice. Power exercised by the State Government under the Rules adopted by the High Court shall be exercised in regard to the employees of the Establishment by the Chief Justice.

(c)An appeal shall lie to the Chief Justice against all orders, which may be passed by the Authority prescribed in clause (a).

(d)An appeal, against any order passed by the Authority other than Chief Justice, prescribed under clause (b) shall lie to the Chief Justice. However, if the order is passed by the Chief Justice, appeal shall lie to a committee of two Puisne Judges to be constituted by the Chief Justice.

(e)The Enquiry authority shall have power to issue notices to witnesses and to compel them to appear and give evidence or produce documents or both as the case may be.

Part XI – Miscellaneous

20. Extension.

- Ordinarily extension in service to any employee of the establishment would not be granted. However, the Chief Justice may, in exceptional cases and in the interest of administration, grant extension beyond the age of 60 years to any employee in case of Class I, Class II, Class III and beyond 62 years in case of any Employee of Class IV subject to his physical fitness and outstanding quality of work.

21. Interpretation.

- If any question arises as to the interpretation of these rules, the decision of the Chief Justice shall be final.

22. Power to relax.

- (i) Nothing in these Rules shall be construed to limit or abridge the powers of the Chief Justice to deal with Employees of the establishment in such manner as may appear to him to be just and reasonable.

(ii)Where the Chief Justice is satisfied that the operation of any of these rules causes undue hardship in any particular case, he may by order dispense with or relax the particular rule to such extent and subject to such exception and conditions as he may deem necessary :

Provided that where any Rule is applicable to an employee of the Establishment, his case shall not be dealt with in the manner less favourable to him than that provided by the said Rules.

23. [] [Renumbered by Notification No. 267/11-15-19/2002, dated 13-1-2004.] Cessation.

- The High Court of Chhattisgarh Officers and Employees (Recruitment, Conditions of Service and Conduct) Rules, 1995 and all other rules and orders, if any, corresponding to these Rules, shall cease to apply to the officers and employees of the establishment from the date of commencement of these Rules :Provided that any order already made or action taken under the Rules and orders so ceased shall continue in force and be deemed to have been made or taken under the corresponding provisions of these Rules.

Part XII – First Schedule

Class-I

Sl. No.	Name of Post	Number of Posts	Existing Pay Scales (in Rs.)
(1)	(2)	(3)	(4)
1.	Registrar General	1	Own pay scale of H.J.S.
2. [ [Substituted by Notification No. 17/2005/IM5-19/2002, dated 5-1-2005.]	Principal Private Secretary to Hon. The Chief Justice	1	Own pay scale in case of H.J.S. or Additional Registrar/DeputyRegistrar, as the case may be.
3.	Director, Judicial Officers' Training Institute	1	District Judge (Super Time Scale)]
4.	Registrar (Vigilance)	1	18400-500-22400 of H.J.S.
5.	District Judge (Vigilance), Raipur	1	18400-500-22400 of H.J.S.
6.	Additional Director, J.O.T.I.	1	15100-400-18300 of H.J.S.
7.	Additional Registrar (Judicial)	1	Own pay scale of H.J.S.
8.	Additional Registrar (Administration)	1	Own pay scale of H.J.S.
9.	Additional Registrar (District Establishment)	1	12750-325-16500 of H.J.S.
10. [ [Substituted by Notification No. 17/2005/IM5-19/2002, dated 5-1-2005.]	Additional Registrar (Ministerial)	3	12000-375-16500]
11.	Budget Officer	1	12000-375-16500
12.	Deputy Registrar	3	10000-325-15200
13.	Accounts Officer	1	10000-325-15200
Class-II
14.	Assistant Registrar	4	8000-275-13500
15.	Private Secretary	10	6500-200-10500
16.	Section Officer	12	6500-200-10500
17.	Librarian	1	6500-200-10500
18.	Assistant Editor (I.L.R.)	1	6500-200-10500
Class-III
19.	Assistant Grade-I	26	5500-175-9000
20.	Stenographer	20	5500-175-9000
21.	Stenographer to Registrar (Vig.)	1	4500-125-7000
22.	Stamp Reporter	1	5000-150-8000
23.	Examiner (I.L.R.)	1	5000-150-8000
24.	Translator	5	4500-125-7000
25.	Assistant Librarian	3	4500-125-7000
26.	Assistant Grade-II	51	4000-100-6000
27.	Assistant Grade-III	88	3050-75-3590-80-4590
28.	Assistant Grade-III (Computer)	10	3050-75-3590-80-4590+Rs. 200 as S.P.
29.	P.B.X, Operator	1	3050-75-3590-80-4590
Class-IV
30.	Staff Car Driver	19	Junior Grade - 2610-60-3150-65-3540
			Senior Grade - 3050-75-3590-80-4590
31.	Senior Binder	1	3050-75-3590-80-4590
32.	Junior Binder	2	2750-70-3800-75-4400
33.	Jamadar	10	2610-60-3150-65-3540
34.	Record Supplier	13	2610-60-3150-65-3540
35.	Daftari	2	2610-60-3150-65-3540
36.	Peon	61	2550-55-2660-60-3200
37.	Chowkidar	1	2550-55-2660-60-3200
38.	Sweeper	1	2550-55-2660-60-3200
39.	Contingency paid employee (Sweeper/ Farrash /Gardener /Guards,[Drivers, Cook] [Inserted by Notification No. 267/11-15-19/2002, dated 13-1-2004.]ect.)	112	As per Collector rate.

Second Schedule

Sl. No.	Name of Post	Corresponding post in the State GovernmentSecretariat
1.	Registrar General	Principal Secretary
2.	Principal Secretary to the Hon. Chief Justice	Principal Secretary
3.	Director, J.O.T.I.	Principal Secretary
4.	Registrar (Vigilance)	Secretary
5.	District Judge (Vigilance), Raipur	Secretary
6.	Additional Director, J.O.T.I.	Additional Secretary
7.	Additional Registrar (Judicial)	Additional Secretary
8.	Additional Registrar (Administration)	Additional Secretary
9.	Additional Registrar (District Establishment)	Additional Secretary
10.	Additional Registrar (Ministerial)	[Deputy] [The word 'Under Secretary' replaced by Notification No. 267/II-15-19/2002, dated 13-1-2004.]Secretary
11.	Budget Officer	[Deputy] [The word 'Under Secretary' replaced by Notification No. 267/II-15-19/2002, dated 13-1-2004.]Secretary
12.	Deputy Registrar	[Under] [The word 'Under Secretary' replaced by Notification No. 267/II-15-19/2002, dated 13-1-2004.]Secretary
13.	Accounts Officer	[Under] [The word 'Under Secretary' replaced by Notification No. 267/II-15-19/2002, dated 13-1-2004.]Secretary
14.	Assistant Registrar	[Staff Officer] [The word 'Under Secretary' replaced by Notification No. 267/II-15-19/2002, dated 13-1-2004.]
15.	Private Secretary	Private Secretary
16.	Section Officer	Section Officer
17.	Librarian	Librarian
18.	Assistant Editor (I.L.R.)	Section Officer
19.	Assistant Grade-I	Assistant Grade-I
20.	Stenographer	Stenographer
21.	Stamp Reporter	Assistant Grade-I
22.	Examiner (I.L.R.)	Assistant Grade-I
23.	Translator	Assistant Grade-I
24.	Assistant Librarian	Assistant Librarian
25.	Assistant Grade-II	Assistant Grade-II
26.	Assistant Grade-III	Assistant Grade-III
27.	Assistant Grade-III (Computer)	Assistant Grade-III
28.	P.B.X. Operator	P.B.X. Operator
29.	Staff Car Driver Grade-I	Staff Car Driver Grade-I
30.	Senior Binder	Senior Binder
31.	Junior Binder	Junior Binder
32.	Staff Car Driver Grade-II	Staff Car Driver Grade-II
33.	Jamadar	Jamadar
34.	Record Supplier	Record Supplier
35.	Daftari	Daftari
36.	Peon	Peon
37.	Chowkidar	Chowkidar
38.	Sweeper	Sweeper
39.	Contingency paid employee	Contingency paid employee

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Act